Arbind @ Jokhu vs The State Of Jharkhand
2021 Latest Caselaw 1770 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (D.B) No. 587 of 2020
                  Arbind @ Jokhu                                       ....            Appellant
                                                   Versus
                  The State of Jharkhand                               ...      Respondent

               CORAM:        Hon'ble Mr. Justice Aparesh Kumar Singh
                             Hon'ble Mrs. Justice Anubha Rawat Choudhary
                                  Through Video Conferencing
                                                     ---

            For the Appellant                 : Mr. Rajesh Kumar, Advocate
            For the State                     : Mr. Prabir Kumar Chatterjee, A.P.P
                                                     ---
05/12.04.2021      The present appellant stands convicted for the charges under Section 363 of I.P.C

and Section 4/17 POCSO Act by the impugned judgment dated 03.08.2020 rendered in G.R. Case No. 1177(A)/2018 (POCSO), arising out of Chauparan P.S. Case No. 81 of 2018 by the Court of learned District & Additional Sessions Judge-III-Cum-Special Judge POCSO, Hazaribag and has been sentenced to undergo Rigorous Imprisonment for 10 years with a fine of Rs. 10,000/- under Section 4/17 of POCSO Act and a default sentence and further sentenced to undergo Rigorous Imprisonment for 7 years with a fine of Rs. 10,000/- and a default sentence under Section 363 of I.P.C. The other co-convict, Paras Ram tried in G.R. Case No. 1177 of 2018 (POCSO) arising out of same Chauparan P.S. Case No. 81 of 2018, has also been convicted by the common impugned judgment under Sections 376, 342 of I.P.C & and Section 4 and 14 of POCSO Act and sentenced to undergo Rigorous Imprisonment for 12 years with a fine of Rs. 20,000/- under Section 4 of POCSO Act and a default sentence and further sentenced to undergo R.I. for 5 years with a fine of Rs. 10,000/- and a default sentence under Section 14 of POCSO Act as also Rigours Imprisonment for one year under Section 342 of I.P.C by the common impugned order of sentence.

Admit.

Issue notice.

Call for the Lower Court Records in connection with G.R. Case No. 1117(A)/2018(POSCO) from the Court of learned District & Additional Sessions Judge-III- Cum-Special Judge POCSO, Hazaribag.

It appears that other co-convict has preferred Cr.Appeal (DB) No. 599 of 2020. Let both the appeals be tagged together. Office to verify whether L.C.R has been called in connection with other Cr. Appeal (DB) No. 599 of 2020.

Prayer for suspension of sentence made through I.A. No. 5913 of 2020 shall be considered after receipt of L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Jk